A. JAYAKUMAR Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) This Petition has been filed aggrieved by the conditions imposed by the Court below by allowing the application filed by the petitioner seeking for return of his vehicle in Crime No.542 of 2020.

(2.) The case of the petitioner is that he had parked his vehicle in front of the house of his father-in-law, on 14.06.2020. There was some clash between two groups and as a result of which the car belonging to the petitioner was badly damaged. This car was seized by the respondent police in the course of investigation, since this car was one of the material object in this case.

(3.) The petitioner filed an application before the Court below seeking for return of the vehicle and the application came to be allowed by the Court below by an order dated 25.08.2020 by imposing certain conditions. Aggrieved by the conditions imposed by the Court below, the present petition has been filed seeking for modification of the conditions.